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Article 32 of the Indian Constitution is considered as one of the most important articles when...
Speech is the God’s gift to the human race. It allows humans to express their feelings, sentiments and feelings to...
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In today’s fast-paced business environment, ensuring compliance, minimizing risks, and making informed decisions are crucial. Legal due diligence, risk...
What is Risk Assessment in Law?
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Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...
Legal research has always been fundamental to law practice. But for decades, it remained largely manual—buried in books, digests,...
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Banks and financial institutions operate in one of the most regulated environments in...
